ASTRA ZENECA AB Vs. NATCO PHARMA LIMITED

JUDGEMENT

(1.) This application has been filed on behalf of the applicants/defendants seeking the following directions:

(2.) Notice in this application was issued on 30/9/2021 and pursuant thereto, reply has been filed on behalf of the non-applicants/plaintiffs.

(3.) Before dealing with the application, it may be relevant to refer to the previous proceedings in the present suit.